MAMMUTTY. P.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein, who is arraigned as the sole accused in Crime No. 1231/2012 of Kazhakkuttam Police Station, Thiruvananthapuram, registered for the offence punishable under Section 55(h ) of the Abkari Act has approached this Court with this petition seeking exercise of the inherent power conferred under section 482 of Cr.P.C , 1973to quash the FIR registered against him .

(2.) Heard the learned counsel for the petitioner as well the learned Public Prosecutor and perused the record.

(3.) The relevant facts that emerge from the record in nutshell are as follows: The petitioner is the Director of an event management by name 'Black Magic Productions Pvt. Ltd'. The concern is mainly engaged with the business of conducting mega stage shows, event management, and other stage shows organized by various parties including the Government Departments. The petitioner had agreed to conduct a mega event night by name' Dreams 2013' at Al Saj Convention Centre, Kazhakuttam from 7 p.m on 31st December 2013. Advertisements were published and tickets were sold for conducting the event. But on 19.12.2016 a crime was registered against this petitioner on a complaint by one Abdul Sathar alleging that tickets were sold advertising that there will be sale of liquor in the music event at Al-Saj Convention Centre. Thus crime was registered against him under section 55(h) of the Abkari Act.